MUNIRAJ Vs. KARNATAKA APPELLATE TRIBUNAL

JUDGEMENT

(1.) THE writ petition is filed challenging the correctness of the order of the Karnataka Appellate Tribunal holding that the appeal filed by respondents 4 to 8 before it, is maintainable. Facts are as under:

(2.) LANDS bearing Sy. Nos. 130, 131, 134, 135 and 136 of "khayamgutta Binnamangala Village" are mam lands. After the coming into force of the Karnataka Personal and Miscellaneous Inams Abolition act, 1954 petitioners herein filed applications for registration of occupancy rights in respect of the lands under their cultivation before the Special Deputy Commissioner for Inams Abolition (Hereinafter referred to as the Deputy Commissioner ). While their applications were being enquired into by the Deputy Commissioner, respondents 4 to 8 herein filed an application under Order 1, Rule 10 (2) of Code of Civil procedure for getting impleaded on the ground that they are also interested persons being the purchasers of certain house sites situated in the lands. This application came to be rejected by the Deputy commissioner. Subsequently by a final order dated 12-7-1999, the deputy Commissioner allowed the applications of the petitioners and ordered them to be registered as occupants.

(3.) THE final order of the Deputy Commissioner came to be challenged by respondents 4 to 8 herein belatedly before the Karnataka Appellate tribunal (KAT ). They made 3 applications before the Tribunal.